Mashreq Bank v. DDIT

18 SOT 233Income Tax Appellate Tribunal#23211 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2015 to 2017.

Judgments citing Mashreq Bank v. DDIT

ITO 16(2)(4), Mumbai vs. Surya Gems, Mumbai

The appeal of the Revenue is dismissed

ITA 292/MUM/2014[2009-10]Status: DisposedITAT Mumbai08 Mar 2017AY 2009-10

Bench: Shri Joginder Singh & Shri N.K. Pradhanassessment Year: 2009-10 Income Tax Officer-16(2)(4), M/S Surya Gems, बनाम/ 02Nd Floor, Matru Mandir, Flat No.4, 02Nd Floor, Tardeo Road, Bhaveshwar Sgar Patel Vs. Mumbai-400007 Compound 20 Napean Sea Road, Mumbai-400020 (याजस्व /Revenue) (यनधाारयती /Assessee) P.A. No. Aakfs6513Q याजस्व की ओर से / Revenue By Shri B.S. Bist-Dr यनधाारयती की ओर से / Assessee By None ुनवाई की तायीख / Date Of Hearing : 14/02/2017 आदेश की तायीख /Date Of Order: 08/03/2017

…i) State Bank of Mysore, 114 ITR 704 (Kar) – delivered in respect of foreign currency held by bank. iv) Nedungadi Bank ltd., 264 ITR 545 (Ker)- delivered in the context whether Government securities can be treated as stock- in-trade or not. v) Mashreque bank, 18 SOT 233 (Mum). This case proceeded on wrong assumption that forward foreign exchange contracts constitute stock- intrade. vi) United Commercial Bank, 240 ITR 355 (SC). The question was whether government securities held by bank are stock- in- trade or not. vii) Brockhoven BV (ITA No.8344/B/90. In this case, the question before the Hon‘ble Bombay High cour…

ITO RG 8(1)(3), Mumbai vs. Euro Ceramics Ltd, Mumbai

In the result, the appeal filed by the Revenue in ITA No

ITA 3623/MUM/2013[2008-09]Status: DisposedITAT Mumbai04 Nov 2016AY 2008-09

Bench: Shri C.N. Prasad & Shri Ramit Kocharआयकर अपील सं./I.T.A. No. 3623/Mum/2013 ("नधा"रण वष" / Assessment Year : 2008-09) Income Tax Officer – Range M/S Euro Ceramics Ltd., बनाम/ 8(1)(3), Cts No. 1406/A, V. Room No. 260A, 2 Nd Floor, Euro House, Aayakar Bhavan, Chincholi Bunder Road, M.K. Road, Off Link Road, Mumbai -400020. Behind Inorbit Mall, Malad (W), Mumbai – 400 064. "थायी लेखा सं./Pan : Aaace9821G (अपीलाथ" /Appellant) .. (""यथ" / Respondent)

For Appellant: Shri Beharilal
Section 143(3)Section 37(1)Section 43A

…आयकर अपील"य अ"धकरण “E” "यायपीठ मुंबई म"। IN THE INCOME TAX APPELLATE TRIBUNAL “E” BENCH, MUMBAI BEFORE SHRI C.N. PRASAD, JUDICIAL MEMBER AND SHRI RAMIT KOCHAR, ACCOUNTANT MEMBER आयकर अपील सं./I.T.A. No. 3623/Mum/2013 ("नधा"रण वष" / Assessment Year : 2008-09) Income Tax Officer – Range M/s Euro Ceramics Ltd., बनाम/ 8(1)(3), CTS No. 1406/A, v. Room No. 260A, 2 nd floor, Euro House, Aayakar Bhavan, Chincholi Bunder Road, M.K. Road, Off Link Road, Mumbai -400020. Behind Inorbit Mall, Malad (W), Mumbai – 400 064. "थायी लेखा सं./PAN : AAACE9821G (अपीलाथ" /Appellant) .. (""यथ" / Respondent) Revenue by Ms. Pooja Swaroo…

Inventurus Knowledge Services P.Ltd, Navi Mumbai vs. ITO 5(2)(1), Mumbai

In the result appeal of the assessee company is partly allowed

ITA 5922/MUM/2013[2009-10]Status: DisposedITAT Mumbai21 Oct 2015AY 2009-10

Bench: Shri Joginder Singh & Shri Ramit Kocharassessment Year: - 2009-10 Inventurus Knowledge Services V. Income Tax Officer Pvt. Ltd. 5(2)(1), C/O. Seren Properties Pvt. Ltd. 525, Aaykar Bhavan, (Sez), Unit No. 204, Build No. 5, M.K. Road, Mindspace Airoli Camp, Plot No. Mumbai - 400 020. 3, Gat No. 95, Kalwa Trans, Thane Creek, Midc Industrial Area, Thane Belapur Road, Airoli, Navi Mumbai – 400 708. Pan/Gir No. Aabck4601P

…ivered in respect of foreign currency held by bank. Page 30 of 44 31 Assessment year: - 2009-10 (iv) Nedungadi bank ltd., 264 ITR 545 (Ker)- delivered in the context whether Government securities can be treated as stock-in-trade or not. (v) Mashreque bank, 18 SOT 233 (Mum). This case proceeded on wrong assumption that forward foreign exchange contracts constitute stock- in-trade. (vi) United Commercial Bank, 240 ITR 355 (SC). The question was whether government securities held by bank are stock- in- trade or not. (vii) Brockhoven BV (ITA No.8344/B/90. In this case, the question before the Hon'ble Bombay High C…